Section 3(1)(c) in The Export of Service Rules, 2005

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Union of India - Subsection

Section 3(1)(c) in The Export of Service Rules, 2005

(c)those specified in clause (ii) of this rule,when provided in relation to business or commerce, be provision of such services to a recipient located outside India and when provided otherwise, be provision of such services to a recipient located outside India at the time of provision of such service:

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Union of India - Subsection

Section 3(1)(c) in The Export of Service Rules, 2005